Section 2(q) in The Central Motor Vehicles Rules, 1989
(q)[ Category N-2 means a motor vehicle used for carriage of goods and having a Gross Vehicle Weight exceeding 3.5 tonnes but not exceeding 12 tonnes;] [Substituted by GSR 784(E), dated 12.11.2008 (w.e.f. 12.11.2008).]
